Supreme Court - Daily Orders
Regional Deputy Director vs Zavaray S. Poonawala on 1 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.6 Court 3 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No(s).1851 of 2020 in
Civil Appeal No.7130/2003
REGIONAL DEPUTY DIRECTOR Petitioner(s)
VERSUS
ZAVARAY S. POONAWALA & ORS. Respondent(s)
(WITH IA No.94580/2020-EX-PARTE STAY and IA No.94577/2020-
MODIFICATION OF COURT ORDER )
Date : 01-12-2020 This application was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For appearing parties:
Ms. Madhavi Divan, ASG
Mr. S. Wasim A. Qadri, Sr. Adv.
Ms. Meenaxi Grover, Adv.
Mr. B.V. Balaram Das, Adv.
Mr. Shekhar Kumar, AOR
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since a modification has been sought in the Miscellaneous Application of a judgment dated 26 March 2015 of a Bench consisting of Hon’ble Mr Justice A K Sikri and Hon’ble Mr Justice Rohinton Fali Nariman, the Registry is requested to place the Miscellaneous Application before a Bench presided over by Hon’ble Mr Justice Rohinton Fali Nariman.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.12.01 16:18:03 IST
Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER